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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(b) in Bihar industries Service Cadre Rules, 1987

(b)On completion of the period of probation the Government may confirm the officer in his/her appointment or, in the event of his/her work or conduct not having been found satisfactory, dispense with his/her services or may extend the period of his/her probation but the total period of his/her probation shall not extend beyond three years.